Ankita Mishra vs State Of Chhattisgarh 15 Wps/994/2018 ... on 31 January, 2018

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Chattisgarh High Court

Ankita Mishra vs State Of Chhattisgarh 15 Wps/994/2018 ... on 31 January, 2018

Bench: Sanjay K. Agrawal

                                         1

                                                                            NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                               WPS No. 1021 of 2018

       Ankita Mishra D/o Chandra Bhushan Mishra, Aged About 25 Years, R/o
       Village Patpriya, Ambikapur, District Surguja Chhattisgarh. (Subject Physics,
       Category General), District : Surguja (Ambikapur), Chhattisgarh

                                                                     ---- Petitioner

                                      Versus

     1. State Of Chhattisgarh Through Secretary, Department Of Panchayat And
        Rural Development Naya Raipur, District Raipur Chhattisgarh.

     2. Director, Directorate Of Panchayat, 36-C-II, Block -2, 2nd Floor, Indirawati
        Bhavan, Naya Raipur, District Raipur Chhattisgarh.

     3. Chief Executive Officer, Jila Panchayat Balrampur Ramanujganj, District
        Balrampur Ramanujganj Chhattisgarh.

                                                                 ---- Respondents

For Petitioner : Mr. Ashish Gupta, Advocate. For Respondent : Mr. Shashank Thakur, Govt. Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 31/01/18

1. Learned counsel for the petitioner submit that the petitioner has passed the B.Ed. Examination and obtained her degree on 24.07.2017 but her candidature for the post of Lecturer (Panchayat) has been rejected by the Chief Executive Officer, Zila Panchayat, Balrampur Ramanujganj by a non-speaking order for which they may be allowed to make representation before the Chief Executive Officer, Balrampur Ramanujganj.

2. I have heard learned counsel for the petitioner.

3. The prayer appears to be fair and reasonable and is accordingly allowed.

4. Be that as it may, the petitioner is at liberty to make representation before the Chief Executive Officer, Zila Panchayat, Balrampur Ramanujganj within seven days from today and, in turn, the said authority shall consider and decide the petitioner's representation by a reasoned and speaking order within ten days from the date of filing of the representation.

5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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